Section 21 in Rajasthan Government Servants' General Provident Fund Rules, 1997
21. Procedure for closure of account when subscriber retires.
- (i) The Director shall cause to issue a notice three months before the month in which deposit is to cease to ask subscriber to file claim along with claim form and pass book in the month of stoppage of deposit through his/her Drawing and Disbursing Officer or directly to the department.(ii)The Director shall close the account as provided in Rule 20 after receipt of claim form in the prescribed format. If the claim form is not received before the month in which the deposit is to cease, the Director can close the Account based on record available with him.(iii)In the absence of ledger, payment will be made on the basis of pass book. Pass book will also be taken as conclusive proof for completing gaps in ledger.(iv)An indemnity bond shall be furnished by the subscriber/nominee stamped and executed in the form prescribed by the Director alongwith claim form with an undertaking to refund and/or to authorise the Director to recover the amount of over payment from the fund, if any, from pension, gratuity and any other payment due to the subscriber from the Government.
